Shri Surender Alias Lovely And Ors vs The State, Govt.Of N.C.T. Of Delhi ...
2020 Latest Caselaw 3173 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.11.2020
+      CRL.M.C. 2261/2020
       SHRI SURENDER ALIAS LOVELY AND ORS ..... Petitioners
                    Through  Mr. Sanjay Ghaloth, Adv.

                          versus

       THE STATE, GOVT.OF N.C.T.
       OF DELHI AND ANR                          ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State
                               SI Anil, PS Ranhola.
                               Respondent no.2 in person through
                               VC

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 16087/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2261/2020

3. Vide the present petition, petitioners seek direction for quashing of

FIR No. 754/2015 dated 16.9.2015 registered at Police Station Ranhola and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.2

present in person through VC and with the consent of counsel for parties,

present petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 29.04.2013 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 24.01.2015

7. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement on 20.09.2020. As

per the mutual and amicable settlement, respondent no.2 rejoined the

company of petitioner no.1 at matrimonial home and since then they

alongwith their minor child are living together at a separate rented

accommodation and are enjoying their marital life happily without any

interference from any corner.

8. Complainant is present in person and has been identified by SI Anil of

Police Station Ranhola and submits that matter has been settled and she does

not wish to prosecute the matter any further.

9. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded FIR No. 754/2015 dated 16.09.2015

registered at Police Station Ranhola and consequent proceedings emanating

therefrom are quashed.

11. The petition is, accordingly, allowed and disposed of.

12. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 23, 2020 ms